Radha Rani Self Help Group vs The State Of Rajasthan ...
2023 Latest Caselaw 5751 Raj/2

                                   [2023:RJ-JP:27835]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12344/2019
                                   Radha Rani Self Help Group, Village Bhesena, Tehsil Rajakhera,
                                   District Dholpur Through Its President Rajni W/o Sher Singh,
                                   Aged About 42 Years, R/o Vpo Bhesena, Tehsil And District
                                   Dholpur.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       The State Of Rajasthan, Through Its Director, Women And
                                            Child Development Department, 2, Jal Path, Gandhi
                                            Nagar, Jaipur.
                                   2.       The Dy. Director (Administration), Women And Child
                                            Development Service, 2, Jal Path, Gandhi Nagar, Jaipur.
                                   3.       The Child Development Project Officer, Child Development
                                            Services, Dholpur City, District Dholpur, Rajasthan.
                                   4.       The Child Development Project Officer, Child Development
                                            Services, Rajakhera, District Dholpur, Rajasthan.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/10/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /43

Powered by TCPDF (www.tcpdf.org)